Saroj Bala vs State Of Haryana And Others
2024 Latest Caselaw 5863 P&H

Punjab-Haryana High Court

Saroj Bala vs State Of Haryana And Others on 14 March, 2024

                                                     Neutral Citation No:=2024:PHHC:036464




       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH.
                                  2024:PHHC:036464
107                               CWP-5958-2024 (O&M).
                                  Date of Decision: 14.03.2024.

SAROJ BALA                                                           ..Petitioner
                     VERSUS
STATE OF HARYANA AND OTHERS
                                                                    .. Respondents

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

PRESENT Ms. Pinki Mehla, Advocate, for the petitioner.

              Mr. Pankaj Mulwani, DAG, Haryana,
              for respondents No.1 and 2.

          Mr. Vivek Saini, Advocate, for respondent No.3/HSVP and
          for respondent No.4/Municipal Committee, Kaithal.
VINOD S. BHARDWAJ, J (ORAL).

The instant petition has been filed under Article 226 of the Constitution of India for issuance of a writ or direction in the nature of Mandamus to direct the respondents No.3 and 4 to pay the compensation to the tune of Rs.20 lacs to the petitioner for the untimely death of her husband on 06.08.2023 due to the accident/collusion caused by a stray animal.

Notice of motion.

Mr. Pankaj Mulwani, DAG, Haryana, accepts notice on behalf of respondents No.1 and 2 whereas, Mr. Vivek Saini, Advocate, accepts notice on behalf of respondents No.3 and 4. They submit that the present writ petition can be disposed of in terms of comprehensive judgment passed by this Court in CWP-22904-2016 titled as 'RAJWINDER KAUR AND ANOTHER VS. STATE OF HARYANA AND OTHERS', decided on 18.08.2023.

Learned counsel appearing for the petitioner has no objection to the same.

The present writ petition is disposed of accordingly in terms of CWP-22904-2016 titled as 'RAJWINDER KAUR AND ANOTHER VS. STATE OF HARYANA AND OTHERS', decided on 18.08.2023.

March 14, 2024. (VINOD S. BHARDWAJ) raj arora JUDGE Whether speaking / reasoned : Yes / No Whether reportable : Yes / No Neutral Citation No:=2024:PHHC:036464

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